32A. [ Advisory Council. [Inserted by Maharashtra Act No. 23 of 2018, dated 28.3.2018.]
(1)The State Government may, by an order, constitute the Advisory Council to advise the Committee.(2)The Advisory Council shall consist of the following, namely :(i)Chairman of the Committee, ex officioChairman.(ii)Collector, Solapur District, ex officioMember.(iii)Not more than seven other members to be nominated by the State Government.(3)The Executive Officer of the Committee shall act as the Secretary of the Advisory Council.(4)The functions and duties of the Advisory Council shall be such as may be specified by the Government, by general or special order. The Advisory Council shall observe such procedure in regard to transaction of business in meetings (including quorum) thereof, as it may, from time to time, decide.]
